MANOJ Vs. STATE OF M.P.

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, the appeal has been heard through video conference in order to maintain social distancing. The necessary parties have effectively been represented by their respective counsels through video conferencing.

(2.) The instant appeal has been preferred under Section o 374(2) of the Code of Criminal Procedure.

(3.) Also heard on I.A.No.6044/2020, which is an application for condonation of delay.